M/S.T.C.Tradelink vs The Reserve Bank Of India
2026 Latest Caselaw 422 Guj

Gujarat High Court

M/S.T.C.Tradelink vs The Reserve Bank Of India on 5 February, 2026

                                                                                                                    NEUTRAL CITATION




                             C/SCA/1439/2026                                         ORDER DATED: 05/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 1439 of 2026

                      ==========================================================
                                                   M/S.T.C.TRADELINK & ORS.
                                                             Versus
                                               THE RESERVE BANK OF INDIA & ANR.
                      ==========================================================
                      Appearance:
                      MR KAMLESH P VAIDANKAR(10135) for the Petitioner(s) No. 1,2,3
                      NILU K VAIDANKAR(8382) for the Petitioner(s) No. 1,2,3
                      MR AMAR N BHATT, SR. COUNSEL, WITH MR KUNAL P
                      VAISHNAV(5111) for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                             Date : 05/02/2026
                                                              ORAL ORDER

After some submissions, Mr. Kamlesh P. Vaidankar, learned advocate for the petitioners submits that he may be permitted to withdraw the present Special Civil Application with a liberty to move appropriate application under the Master Directions, 2016 issued by the Reserve Bank of India for MSME Enterprises.

Permission is granted with the aforesaid liberty. The present Special Civil Application is dismissed as withdrawn.

All the contentions raised in the present writ petition are kept open.

Needless to say that if such application is moved by the petitioners, the same shall be decided on its own merits and in accordance with law.

Mr. Kunal P. Vaishnav, learned advocate is permitted to file his Vakalatnama for the respondent No.1.

(ANIRUDDHA P. MAYEE, J.) KAUSHIK D. CHAUHAN